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Judgment
Prashant Kumar Mishra, J
Heard.
Learned counsel for the petitioner would submit that the petitioner's land bearing Khasra No.258 at Village Bahbaliya, Patwari Circle 12, RI Circle,
Kunda, Tahsil Pandariya, District Kabirdham, has been used for construction of road in the year 2018, as would be apparent from the documents filed
along with the writ petition, however, no acquisition proceedings have been drawn nor any compensation has been paid to the petitioner.
Considering the nature of grievance raised in the writ petition, it would be appropriate to dispose of the writ petition with direction to respondents 3
to 5 to demarcate the land belonging to the petitioner to ascertain as to whether any part of his holding has been used for construction of road. If it is
found that any part has been used, the concerned authority, who has constructed the road, shall move a proposal before the Collector for acquisition of
land and thereafter, upon conclusion of the land acquisition proceedings, due compensation shall be paid to the petitioner. The demarcation shall be
carried out within a period of 2 months from today and thereafter, acquisition proceedings shall be completed within a period of 4 months.
It is ordered accordingly.